Kotak Mahindra Bank Ltd vs Syed Shahmeer Ahmed & Ors
2021 Latest Caselaw 1004 Cal/2

OD-41
                                   EC/9/2019
                  IA NO: GA/1/2019 (Old NO: GA/2394/2019)
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                        KOTAK MAHINDRA BANK LTD.
                                 Versus
                       SYED SHAHMEER AHMED & ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:-

Ms.S.Das, Adv.

..for the decree-holder

The Court : Notwithstanding the order dated 8 September 2021, the

judgment-debtor no.1 has failed to file the Affidavit of Assets.

In view of the aforesaid, let a warrant of arrest be issued against the

judgment-debtor no.1. The warrant of arrest is made returnable eight weeks

hence.

The jurisdictional Superintendent of Police and the Officer-in-Charge of

the local police station are directed to ensure due execution of the warrant of

arrest and production of the judgment-debtor no.1 before this Court on or

before the returnable date.

The matter is made returnable on 10 November 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh